Sri. N. R. Ranganatha vs The Tahasildar
2023 Latest Caselaw 7736 Kant

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                                                              NC: 2023:KHC:40871
                                                          WP No. 25141 of 2023




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 16TH DAY OF NOVEMBER, 2023

                                               BEFORE
                               THE HON'BLE MR. JUSTICE E.S.INDIRESH


                           WRIT PETITION NO.25141 OF 2023 (KLR-RR/SUR)


                      BETWEEN:


                      1.    SRI. N. R. RANGANATHA
                            S/O LATE RANGAPPA,
                            AGED ABOUT 61 YEARS,

                      2.    SRI. RAMESH N.R.
                            S/O LATE RANGAPPA,
                            AGED ABOUT 57 YEARS,
                            OCCUPATION AGRICULTURISTS

                      3.    SRI. PRAKASH N.R.
                            S/O LATE RANGAPPA,
                            AGED ABOUT 51 YEARS,
                            OCCUPATION AGRICULTURIST

Digitally signed by   4.    SRI. CHANDRAPPA N.R.
ARUN KUMAR M S
Location: High
                            S/O LATE RANGAPPA
Court of Karnataka          AGED ABOUT 49 YEARS,
                            OCCUPATION AGRICULTURIST

                            ALL ARE RESIDING AT
                            NAGENAHALLI VILLAGE,
                            DODDERI HOBLI, MADHUGIRI TALUK,
                            TUMKUR DISTRICT - 572 101.


                                                                  ...PETITIONERS
                      (BY SRI. HANUMANTHAPPA HARAVI, ADVOCATE)
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                                           NC: 2023:KHC:40871
                                      WP No. 25141 of 2023




AND:

THE TAHASILDAR
MADHUGIRI TALUK
TUMAKURU DISTRICT - 572 101.


                                               ...RESPONDENT
(BY SRI. MOHAMMED JAFFAR SHAH, AGA)

     THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT   THE   RESPONDENT    SHALL    CONSIDER  THE
REPRESENTATION OF THE PETITIONER DATED 08.08.2023
VIDE ANNEXURE-E WITH IMMEDIATE EFFECT.

     THIS PETITION COMING ON FOR PRELIMINARY HEARING,
THIS DAY, THE COURT MADE THE FOLLOWING:
                           ORDER

Learned Additional Government Advocate accepts

notice for respondent.

2. Heard the learned counsel appearing for the

parties.

3. The grievance of the petitioner is to change the

mutation in respect of the subject land as per the

judgment and decree passed in Os No.83 of 2018 by the

Principal Senior Civil Judge, Madhugiri.

NC: 2023:KHC:40871 WP No. 25141 of 2023

4. In that view of the matter, having taken note of

the factual aspects on record, the respondent is directed to

consider the representation dated 08.08.2023 (Annexure-

E), in accordance with law within an outer limit of three

months from the date of receipt of certified copy of this

order.

Accordingly, the writ petition is disposed of.

SD/-

JUDGE

SB